RAHUL V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.10/2021 of Thenjippalam Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 498A and 324 of IPC.